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National Green Tribunal

Kudrat Sandhu vs Government Of Nct Health And Family ... on 15 May, 2017

Author: Swatanter Kumar

Bench: Swatanter Kumar

BEFORE THE NATIONAL GREEN TRIBUNAL,
    PRINCIPAL BENCH, NEW DELHI

   Original Application No. 199 of 2014
                    And
    Original Application No. 61 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 281 of 2016
(M.A. No. 1007/2016 & M.A. No. 395/2017)
                    And
   Original Application No. 291 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 292 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 293 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 294 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 295 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 296 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 297 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 298 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 299 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 300 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 301 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 302 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 307 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 308 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 309 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 310 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 311 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 312 of 2017
       (Earlier OA No. 199 of 2014)
                    And
   Original Application No. 313 of 2017
       (Earlier OA No. 199 of 2014)

                                           1
                                            And
                           Original Application No. 314 of 2017
                               (Earlier OA No. 199 of 2014)
                                           And
                           Original Application No. 315 of 2017
                               (Earlier OA No. 199 of 2014)



IN THE MATTER OF:

                 Almitra H. Patel & Anr. Vs. Union of India & Ors.
                                        And
                      Kudrat Sandhu Vs. Govt. of NCT & Ors.
                                        And
                   Almitra H. Patel & Anr. Vs. Taj Palace Hotel
                                        And
                Almitra H. Patel & Anr. Vs. V3S East Centre Mall
                                        And
           Almitra H. Patel & Anr. Vs. M/s. G.K. Motel Private Limited
                                        And
                  Almitra H. Patel & Anr. Vs. Hotel Crowne Plaza
                                        And
                  Almitra H. Patel & Anr. Vs. Metropolitan Hotel
                                        And
    Almitra H. Patel & Anr. Vs. Jawaharlal Nehru Co-operative Group Housing
                                   Society Ltd.
                                        And
             Almitra H. Patel & Anr. Vs. M/s. Mahatta Towers (P) Ld.
                                        And
        Almitra H. Patel & Anr. Vs. Zobra Entertainment Private Limited
                                        And
              Almitra H. Patel & Anr. Vs. Hedgewar Arogya Sansthan
                                        And
            Almitra H. Patel & Anr. Vs. Jag Pravesh Chandra Hospital
                                        And
                      Almitra H. Patel & Anr. Vs. Hotel Lalit
                                        And
      Almitra H. Patel & Anr. Vs. Dharamshila Hospital & Research Centre
                                        And
                    Almitra H. Patel & Anr. Vs. Vivanta by Taj
                                        And
                      Almitra H. Patel & Anr. Vs. Holiday Inn
                                        And
           Almitra H. Patel & Anr. Vs. Chacha Nehru Bal Chikitsalaya
                                        And
                    Almitra H. Patel & Anr. Vs. Rediance Motel
                                        And
                  Almitra H. Patel & Anr. Vs. Golden Palm Hotel
                                        And
            Almitra H. Patel & Anr. Vs. Max Super Speciality Hospital
                                        And
     Almitra H. Patel & Anr. Vs. M/s. The Leela Ambience Convention Hotel
                                        And
            Almitra H. Patel & Anr. Vs. M/s. Mahagun Hotels Pvt. Ltd.
                                        And
                     Almitra H. Patel & Anr. Vs. Hotel Pak Inn


CORAM : HON'BLE MR. JUSTICE SWATANTER KUMAR, CHAIRPERSON
        HON'BLE MR. JUSTICE RAGHUVENDRA S. RATHORE, JUDICIAL MEMBER
        HON'BLE MR. BIKRAM SINGH SAJWAN, EXPERT MEMBER
        HON'BLE DR. AJAY A DESHPANDE, EXPERT MEMBER

Present:   Applicant :                    Mr. Mandeep Kalra, Adv.
                                          Ms. Divya Sharma, Adv
           Amicus Curiae                  Sanjay Upadhyay


                                                                              2
 Respondent   Mr. Gautam Singh and Mr. Rudreswar Singh, Advs.

for State of Bihar and Bihar SPCB Ms. Priyanka Sinha, Adv. for State of Jharkhand Mr. Divya Prakash Pandey, Adv. Ms. K. Enatoli Sema, and Mr. Amit Kumar Singh, Advs. for the State of Nagaland and Pollution Control Board Mr. Neeraj Kumar and Mr. Ashok Kumar Adv. Ms. Deep Shikha Bharati, Adv. for MoEF Mr. Subhash Nijhawan and Mr. B.B. Bhandari, Advs. for Jhang CGHS Ltd.

Mr. Debarshi Bhuyan and Mr. S.S. Rebello, Adv. for State of Goa and Goa SPCB Mr. Anil Soni, AAG and Mr. Naginder Benipal, Adv. for State of Punjab.

Mr. Hemantika Wahi, Puja Singh and Mr.Jesol, Advs. For State of Gujarat.

Mr. Rishi Kapoor, Adv. for MAPPLE HOTEL. Mr. R. Rakesh Sharma, Adv. for State of TN & TNPCB Mr. Ranjan Mukherjee and Ms. Aprajita Mukherjee, Advs. for State of meghalaya Mr. Pradeep Misra and Mr. Daleep Dhyani, Adv. For Uttar Pradesh Pollution Control Board Mr. G.M. Kawoosa, Adv. for State of J&K Mr. Saurabh Prakash, Adv. for Zorba Entertainment pvt. Ltd.

Mrs. Molini Sud, Adv., Mr. Ishan Khanna, Adv. Dr. Abhishek Atrey and Ms. Megha Tyagi, Advs. and Mr. Vikas Malhotra, Advs. for Ministry of Environment, Forest and Climate Change Dr. Abhishek Atrey, Adv. for UT of Lakshadweep Mr. S. Sukumaran, Mr. Anand Sukumar and Mr. Bhupesh Kumar Pathak, Advs. for Municipal Corporation of Gr. Mumbai Mr. P.K. Agrawal, Ms. Mercy Hussain, ADvs. for hotel Leela ambience Mr. Nitesh Jain, Adv., and Ms. Yamini Khurana, Adv. for Hotel Metropolitan Mr. Nitesh Shrivastava, Adv.

Mr. Sangram Patnaik, Mr. Dhrubajit Sikik, Mr. Dhiraj Kumar, Mr. Swyamsidha Panaik, Mr Suresh Chandra, Advs. For Hotel Samrat Ms. Manisha T. Karia, Adv., Ms. Nidhi Nagpal, Adv., Ms. Soumya, Ms. Mudit Sood, Advs. For Holiday Inn Hotel Mr. Tanay A.K. Pareek, Adv. for U.T. of Daman &Diu. Mr. Rahul Kumar, Adv. for Jawahar lal Nehru society Mr. Abhimanyu Mahajan, Adv., Ms. Anubha Goel, Adv. and Mr. Milan Deep Singh, Adv. for Hotel Leela Palace Ms. Puja Kalra, Adv. for North MCD and South MCD. Dr. Kurtish Mishra, Ad. For respondent No.8. Ms. Sakshi Popli, Adv. Ms. Pritika Singh, Adv. for NDMC Ms. Pooja Kalra, Adv. for North & South MCD Mr. Ritwika Nanda, Adv., Mr. Aravind Verma, Adv. for Noticee No. 1 Max Healthcare Ltd. Mr. Amit Agarwal, Adv., Ms. Asha Basu, Adv. Mr. Ajay Marwah, Adv. for HPPCB. Mr. D.K. Thakur, AAG to Himachal Pradesh. Mr. Shiv Mangal Sharma, AAG with Mr. Saurabh Rajpal, Mr. Adhiraj Adv. for RSPCB Mr. D.K. Thakur, AAG with Ms. Seema Sharma, Dy. AG for State of Himachal Pradesh Mr. Abhishek Yadav, Adv. for State of Uttar Pradesh Mr. Jogy Scaria, Adv. for Kerala State Pollution Control Board.

Mr.Abhimanyu Garg and Ms. Preety Makker, Advs. for UT of Puduchery.

Mr. Piyush Joshi, Adv. and Mr. Kaustav Som, Advs. Mr. Dileep Poolakkot, Adv. for State of Goa. Mr. Rajul Shrivastav, Adv.

Mr. Jayesh Gaurav Adv. for JSPCB Mr. Gaurav V. Mohumta, Adv.

Mr. B. V. Niren, and Mr. Vinyak Gupta, Advs. Mr. Pinaki Misra, Sr. Adv. and Mr. Manu Aggarwal, Advs.

Mr. Arjun Pant, Adv. Mr. Pallav Pandey, Adv. and Mr. Yuvraj Singh, Adv. for Res. 17-hotel Lalit Mr. Tarun S. and Mr. Amit Gupta, Advs. Mr. Anuj Aggarwal for Dharamshala Hospital Noticee No. 9 3 Mr. S.K.Pandey, Adv . for Noticee No.2. Ms. Priyanka Sinha, Adv. for State of Jharkhand Mr. Nishe Rajen Shonker, Adv. for State of Kerala Mr. Anil Grover, AAG with Mr. Rahul Khurana Adv. for State of Haryana and Haryana Pollution Control Board Ms. Sapam Biswajit, Adv., Mr. Naresh Kumar Gaur, Adv. for State of Manipur.

Mr. Guntur Prabhakar and Mr. Guntur Pramod Kumar and Mr. Prashant Mathur, Advs. for State of AP Mr. Sidharth Bhatnagar and Mr. Mannu Aggarwal, Adv. for Ginger Hotel.

Ms. Asha Basu and Mr. Amit Agarwal, Advs. For West Bengal Pollution Control Board Mr. Debarshi Bhuyan, Adv. for state of Goa Mr. P. Venkat Reddy, Adv., Mr. Prashant Tyagi, Adv. for State of Telangana Mr. Tayenjam Momo Singh, Adv. for Meghalaya SPCB Ms. Shibani Ghosh Choudhary, Adv for State of Maharasthra Ms. Aruna Mathur, Ms. Anuradha Arputham and Mr. Avneesh Arputham, Advs. for State of Sikkim Mr. Rajiv Bansal, Mr. Kush Sharma, Mr. Anirudh Chadha and Ms. Arpita, Advs. for Delhi Development Authority Mr. Sanjay Mann, Mr. R.K.Pillai and Mr.Vinay Kumar, Advs. for Printers Apartment. Mr. S.S. Shamshery, AAG, Rajasthan and Mr. Ankit Raj, Adv. for State of Rajesthan. Mr. Arun Monga and Ms. Divya Sharma, Advs. Mr. Sunny Choudhary, Adv. for MPPCB Mr. M. Paikaray and Mr. A. K. Panda, Advs. Mr. Sameer Chaaudhary,Adv. for Park Inn by Radison Mr. Baldev Singh, Adv. for HPPCB Mr. Shuvodeep Roy and Mr. Sayooj Mohandas, Advs. for State of State of Assam and Assam PCB Dr. Amita Saxena, MS, LBSH.

Mr. V.K. Shukla with Ms. Vijay Lakshmi, Advs. for State of MP Mr. Vijay Panjwani, Adv. for Central Pollution Control Board Mrs. Avnish Ahlawatg for Delhi Technical University College.

Ms. Pragyan Pradip Sharma, Adv. for the State of Mizoram Mr. Anil Shrivastav, Mr. Rituraj Biswas and Ms. Sujaya Bardhan, Advs.

Mr. Aruna Mathur, standing counsel, Mr. Avneesh Arputham, Adv., Mr. Anuradha Arputham, Adv. Mr. Tarunvir Singh Khehar, Ms. Guneet Khehar and Mr. Charan Jeet Singh, Advs.

Ms. Yogmaya Agnihotri, Adv. for CECB Mr. Bhavya Sethi, Adv. for Fortis Hospital. Mr. Sarthak Chaturvedi, Mr. Rohit Pandey and Mr. Shubham Jaiswal, Advs. for Andaman & Nicobar Island Mr. Om Prakash, Adv. for Ministry of Railways. Mr. Anuj Aggarwal, Ms. Neeti, Dr. Vikas Rampal, DMS, Legal, Mr.Anil KUMAR PAL , FOR LNJP HOSPITAL. Mr. Balendu Shekhar, Adv. with Mr. Vivek Jaiswal and Raj Kumar Advs. for East Delhi Municipal Corporation, Mr. Anil Shrivastva, Adv. for State of Aruchachal Pradesh.

Mr. Biraja Mahapatra, Adv. with Mr. Dinesh Jindal, LO for Delhi Pollution Control Committee Mrs. D. Bharathi Reddy, Adv. for State of Uttarakhand Mr. Gopal Singh, Ms. Varsha Poddar, Mr. Rituraj Biswas, and Mr. Kumar Milind, Adv. for State of Tripura Dr.Abhishek Atrey, Megha Tyagi and Ms. Megha tyagi for UT of Lakshadweep.

Mr. Arush Khanna, Adv. for J.P. Hotels & Resorts Mr. Balendu Shekhar and Mr. R.K. Maurya, Advs Dr. Rajeshwar Rao and Mr. G.C. Chaturvedi, Adv. for DTIDC.

Mr. Mukesh Verma and Mr. Bikas Kr. Sinha, Advs. Ms. Sakshi Popli, Adv. for NDMC & DJB Mr. Balendu Shekhar, Adv. for Noticee Hospital Swamy Daynand Hospital 4 Mr. Shibashish Misra, Adv. for State of Odisha. Mr. Nikhil Mehta, Adv. for Noticee No.11 under Hotels: Golden Petal Hotels & Banquets. Mr. Saurabh Kumar Adv., Mr. Ishay Kashyap, Adv. and Dr. R.K. Julka (MS) ESIC Hospital, Jhilmil. Ms Priyanka Swami, Adv. for Noticee 1 for G.K. Motels Pvt. Ltd.

Ms. Priyadarshi Manish, Adv. for Transporter Mr. Badal Dayal, Adv. with Mr. Vineet Parashar for V3S East Centre Mall.

Mr. Harish Sharma, Adv for State of Chattisgarh Mr. Ankit Prakash, Advs. For Fraser Suites Mr. Vibhav Misra, Adv., Ms. SOumya Misra, Adv. for DTC Mr. Santosh Kumar, Adv. for Vivekanda Mahila College Mr. Santosh Kumar, Adv. for Shaeed Sukhdev College Mr. Dr. R.K. Mahajan , Consultant Mr Anil Bhatt, for Dr. RMC Hospital Ms. Deep Shikha Bharati, Adv. MoEF Mr. Krishna Kumar Singh, Adv. for MoEF Dr. V.N.V. Satish, for GTB Hospital Mr. Shubham Bhalla, Adv., Mr. Dhruv Pal, Adv. for State of Punjab Mr. Edward Belho, AAG, Mr. K. Luikang Michael, Adv., Ms. Elix Gangmei, Adv.

Date and Orders of the Tribunal Remarks Item No. 01 to 24 M.A. No. 551 of 2017 May 15, 2017 This is an Application for modification of the order dated 25th April, 2017, to the extent that the Bailable warrant issued against the Medical Superintendent of the Jag Pravesh Chandra Hospital be not executed. For the reasons stated in the application and the fact that the Deputy Medical Superintendent was present at the time of hearing but could not get his presence marked and further that the reply has been filed, we recall our order dated 25th April, 2017 and direct that the Bailable Warrant issued be not executed.

With the above direction, M.A. No. 551 of 2017 stands disposed of.

Item No. 04 to 24

The Replies had already been filed by the parties.

Copies thereof be furnished to all the concerned Learned Counsels appearing in these cases.

List these matters for hearing on 31st May, 2017.

5

HOSPITALS The Notices had been issued to the following 15 hospitals:

1. Max Super Speciality Hospital, Patparganj
2. Dr. Hedgewar Arogya Samasthan, Karkarduma
3. IG ESI Hospital, Jhil Mill Colony, East Delhi
4. GTB Hospital, Dilshad Garden
5. Swamy Dayanand Hospital, Dilshad Garden
6. Jag Pravesh Chandra Hospital, Shastri Park
7. Lal Bahadur Shastry Hospital, Khichripur
8. Chacha Nehru Bal Chikistalaya, Geetha Colony
9. Dharamshila Cancer Hospital & Research Institute, Vasundhara Enclave
10. RML Hospital
11. Lady Harding Hospital
12. Kalawati Saran
13. LNJP Hospital
14. Fortis Hospital, AB Block
15. Safdarjung Hospital The Hospitals which have not filed their feplies so far, are granted last opportunity to file the Reply to the show cause within two weeks from today.

List these matters, related to hospitals, on 30th May, 2017 for arguments.

HOTELS Notices were issued to the following 24 hotels:

1. The Leela Ambience Convention Hotel, Surajmal
2. Ginger Hotel, Vivek Vihar, East Delhi
3. Park Plaza, Karkarduma Court
4. Golden Palm, Patparganj
5. Lemon Tree Hotels, East Delhi Mall
6. Park Inn By Radison, Patparganj
7. JP Hotel & Resort, Patparganj, I.P. Extension
8. Holiday Inn., Mayur Vihar
9. Crown Plaza, Mayur Vihar
10. Fraser Suites, Mayur Vihar, Phase-I 6
11. Golden Petal Hotel & Banquet, Shiv Puri, Geeta Colony
12. Hotel Taj Vivanta
13. Hotel Royal Plaza
14. Hotel Taj Palace
15. Hotel Ashoka
16. Hotel Samrat
17. Hotel Lalit
18. Hotel Metropolitan
19. Hotel Leela Palace
20. M/s. Lillywhite Hotel
21. M/s. G.K. Motel Pvt. Ltd.
22. Zorba Entertainment Pvt. Ltd.
23. M/s. Mapple Exotica, A unit of Nine Dimension Hotel and Resort
24. M/s. Radiance Motel, A Unit of Radiance Motels The Hotels which have not filed their Replies, should do so within 10 days from today.

List these matters, related to hotels along with the Leela Ambience Conventional Hotel, Surajmal, for hearing on 25th May, 2017.

COLLEGES, MALLS AND RAILWAY STATIONS Notices have been issued to the following 4 Colleges, 6 Malls and 4 Railway Stations:

Colleges :-
1. Shaheed Sukhdev College of Business Studies, Vivek Vihar
2. Vivekanand Mahila College, Vivek Vihar
3. Shyam Lal College, Shahdara
4. Delhi Technological University Malls :-
1. V3S East Centre Mall, Lakshmi Nagar
2. Cross River Mall (EPMS), Shahdara
3. Aggarwal Fun City Mall, Shahdara
4. Park Plaza, East Delhi
5. DLG Galleria, Mayur Vihar
6. Star City, Mayur Vihar, Phase-I Extension 7 Railway Stations:-
1. Shahdara Railway Station
2. Vivek Vihar Railway Station
3. Anand Vihar Railway Station
4. Shakurbasti Railway Station Let Replies be filed within 10 days from today.

The matter in relation to DLF Galleria, Mayur Vihar mall be placed before Court No. 2.

List the matters, related to colleges, malls and railway stations, for hearing on 29th May, 2017.

Bus Terminals, Waste to Energy Plant and Residential Societies Notices have been issued to the following 4 Bus Terminals, Waste to Energy Plant and 9 Residential Societies:

Bus Terminals:-
1. Anand Vihar ISBT
2. Shahdara Bus Terminal
3. DTC Bus Depot, Rohini Sector-3
4. DTC Bus Depot, Nangloi Waste to Energy Plant:-
1. Ghazipur Residential Societies:-
1. Jhang Society
2. Ekta Enclave
3. Delhi Citizen Society
4. Bharat Apartment
5. Residential Society, Police Colony
6. Ghalib Memorial Cooperative GP Housing Society
7. Jawaharlal Nehru Cooperative GP Housing Society
8. Neelkanth Apartments
9. Printer Society, Rohini Let Replies be filed by them within 10 days from 8 today.

List the matters related to Bus Terminals, Waste to Energy Plant and Residential Societies for hearing on 26th May, 2017.

The Bailable warrants issued in any of the above cases shall stand withdrawn, as they are represented by the Learned Counsel appearing for the respective parties.

The cases will be listed in respective batches and would be disposed of in accordance with law, on the aforesaid dates.

Main Matter The Department of Urban Development, NCT Delhi is granted last opportunity to file their action plan, within 10 days from today.

The Central Pollution Control Board, some of the States and Ministries of Urban Development have not filed their Replies to the Status Report, in furtherance to the directions issued in the main case of Almitra H. Patel & Anr. Vs. UOI & Ors. We grant them last opportunity. Let the needful be done and in the event of failure by any State Government or Department to comply with the directions now, we will be compelled to impose heavy cost for non-compliance of the orders of the Tribunal.

List these matters on 23rd May, 2017.

The Report of the Central Pollution Control Board may be uploaded on its website.

..........................................,CP (Swatanter Kumar) ..........................................,JM (Raghuvendra S. Rathore) 9 ..........................................,EM (Bikram Singh Sajwan) ..........................................,EM (Dr. Ajay A Deshpande) 10